Punjab-Haryana High Court
Dav College Trust And Management ... vs State Of Punjab And Others on 30 March, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CIVIL WRIT PETITION No.2701 of 2012
Date of Decision : March 30, 2012
DAV College Trust and Management Society and another .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Rajdeep Singh Cheema, Advocate, for the petitioners.
-.-
1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioners-DAV College Trust and Management Society and its Local Governing Body seek payment of 95% grant-in-aid towards the 'gratuity' said to have been paid by them to their retired employees who served in D.A.V. College, Amritsar.
It is averred that the petitioners represented the respondent- authorities time and again including vide representation dated 15.11.2011 (Annexure P-9) but the due amount is yet to be re-imbursed. Reliance is placed on a judgment of this Court dated 15.2.2012 passed in CWP No.2796 of 2012 (DAV College Trust and Management Society and another versus State of Punjab and others wherein the respondents were directed to verify the claim of the petitioner-Management and take final decision for release of the gratuity amount in accordance with the Grant-in- aid Scheme.
CWP No.2701 of 2012 [2]
The present writ petition is accordingly disposed of in terms of the order dated 15.2.2012 passed in DAV College Trust's case (supra) and the respondents are directed to consider and dispose of the petitioners' claim within the time stipulated therein.
Dasti.
March 30, 2012 (SURYA KANT) Mohinder JUDGE